BALA Vs. STATE

JUDGEMENT

(1.) Crl.A.No.759 of 2012 has been filed by Accused Nos.2, 4 and 6, Crl.A.No.765 of 2012 has been filed by Accused No.1, Crl.A.No.858 of 2012 has been filed by Accused No.3 and Crl.A.No.190 of 2013 has been filed by Accused No.5, in S.C.No.274 of 2010 on the file of learned III Additional District and Sessions Judge, Tirupattur, Vellore District. As all the appeals arise out of the common sessions case, they are disposed of by the following common judgment.

(2.) For the sake of convenience, the appellants will be referred in the order they were arrayed before the trial Court.

(3.) (a) It is the case of the prosecution that the appellants had entered the house of the deceased, Poochi (D-1) and Chinnapillai (D-2), wife of Poochi (D-1), on 17.12.2002 at around 10.30 p.m. and committed dacoity, in the course of which, they caused the death of Poochi (D-1) and his wife, Chinnapillai (D-2) and decamped with their jewellery.